Section 198(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)'Freedom-Fighter' means an inhabitant of Uttar Pradesh who is certified by the Collector to have participated in the National struggle for freedom during the period between 1930 and 1947 and who in connection with such participation, is similarly certified to have-(a)undergone a sentence*of imprisonment for a period of at least two months; or(b)been in jail for a period of at least three months by way of preventive detention or as an undertrial; or(c)been subjected to at least ten stripes in execution of a sentence of whipping; or(d)been declared an absconding offender; or(e)suffered a bullet injury;and includes a person who was involved in the Peshawar-Khand or who was a recognised member of the Indian National Army or former India Independence League; but does not include a person who was granted pardon on account of his tendering apology or expressing regret for such participation.
